Section 182 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
182. Stability of adjacent structure.
- The employer shall ensure at a construction site of a building or other construction work that :(a)where there is any question of doubt as to the stability of any structure for it adjoining the workplace or other areas to be excavated or where tunneling work is to be carried out, the project engineer referred to in Rule 125 arranges for measures like underpinning, sheet piling, shoring, bracing or other similar means to support such structure and to prevent injury to any building worker working adjacent to such structure or damage to property or equipment adjacent to such structure;(b)where any building worker engaged in excavation is exposed to hazard of falling or sliding material or article from any bank or side of such excavation which is more than one and a half meter above his footing, such worker is protected by adequate piling and bracing against such bank or side;(c)the excavation and its vicinity is checked by a responsible person referred to in Rule 126 after every rain, storm or other occurrence carrying hazard and in case a hazard is noticed at such checking, adequate production against slides and cave-in to prevent such hazard is provided;(d)temporary sheet piling installed for the construction of a retaining wall after excavation is not removed except on the advice of the responsible person referred to in Rule 126 after an inspection carried out by such responsible person;(e)where banks of an excavation are undercut, adequate shoring is provided to support the material or article over-hanging such bank;(f)excavated material is not stored at least zero point six five metre from the edge of an open excavation or trench and the banks of such excavation or trench are stripped of loose rocks and other materials which may slide, roll or fall upon a building worker working below such bank;(g)adequate and suitable warning signs are put up at conspicuous places at the excavation work to avoid any person falling into the excavations or trenches;(h)the responsible person referred to in Rule 126, ensures at the excavation work that no building worker is permitted to work where such building worker may be struck or endangered by the excavation machinery or material or article used in such excavation.
